G ASWATHANARAYANA BABU Vs. SECRETARY S T A

JUDGEMENT

(1.) Since common questions of fact and law arise in these cases, these writs are disposed of by a common order.

(2.) The question presented for determination is whether the Secretary, State Transport Authority, "Bangalore, was in error in granting a temporary stage carriage permit for operating one vehicle from Kadiri to Bangalore. It may be stated at the out set that the case is too plain to waste many words over it. The principle governing the grant of permits whether regular or temporary is too well known to be re-stated.

(3.) The first petitioner has an existing stage carriage permit on the route Puttaparthi to Bangalore, with two trips, and Bangalore to Puttaparthi with two trips, the route passing through Chickballapur, Bagepalli, Kodikonda, Penukonda and Bukkapatna. The second petitioner is an operator of a stage carriage service on the route Bangalore to Kadiri, via Devanahalli, Chickballapur, Bagepalli and Gorantla with two trips and also another vehicle operated in the opposite direction from Kadiri to Bangalore, via Gorantla, Bagepalli, Chickballapur and Devanahalli.